Kerala High Court
Sumesh vs State Of Kerala on 23 March, 2021
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943
Bail Appl..No.1892 OF 2021
CRIME NO.2643/2020 OF Thiruvalla Police Station , Pathanamthitta
PETITIONER/S:
SUMESH
AGED 46 YEARS
S/O RAGHAVAN, SOUPARNIKA HOUSE,
TEMPLE GATE, THALASSERY,
KANNUR DISTRICT
670101
BY ADV. SHRI.MANEESH T.T.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
682031
R1 BY PUBLIC PROSECUTOR
OTHER PRESENT:
SMT.V.SREEJA-PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl..No.1892 OF 2021 2
O R D E R
Dated this the 23rd day of March 2021 Application for anticipatory bail under Section 438 of Cr.P.C. The applicant is the 4th accused in Crime No.2643/2020 of Thiruvalla Police Station,Pathanamthitta for having allegedly committed offences punishable under Sections 489A, 489D and 420 r/w Section 34 of IPC. The applicant apprehends arrest and has therefore approached this Court for anticipatory bail.
2. The learned Public Prosecutor, under instructions, submits that investigation has already been completed and the final report has been filed. The applicant is therefore not intended to be arrested in connection with the investigation. Hence the application is disposed of with a direction to the applicant to appear before the jurisdictional court on receipt of summons.
SD/-
ASHOK MENON JUDGE rmm